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Allahabad HC: CrPC Doesn’t Indicates That Proclaimed Offender is Barred to File for Pre-Arrest Bail - (21 Jul 2022)

CRIMINAL

Allahabad High Court has held that Section 438 of Code of Criminal Procedure (CrPC) doesn't say that a proclaimed offender would be barred to file anticipatory bail plea.

Tags : ALLAHABAD HIGH COURT   ANTICIPATORY BAIL   PROCLAIMED OFFENDER  

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